Smt. Rashmi Yadav vs Sunil Kumar Yadav
2014 Latest Caselaw 3148 ALL

Citation : 2014 Latest Caselaw 3148 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Smt. Rashmi Yadav vs Sunil Kumar Yadav on 15 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 344 of 2014
 

 
Appellant :- Smt. Rashmi Yadav
 
Respondent :- Sunil Kumar Yadav
 
Counsel for Appellant :- Sumit Goyal,Jitendra Singh,Sunil Kumar Singh
 
Counsel for Respondent :- Ram Kesh,Ram Kesh Yadav
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Heard learned counsel for the appellant.

We have perused the impugned order. We are of the view that the matter requires consideration.

Admit.

Respondent is represented by Sri Ram Kesh, Advocate, may file counter affidavit.

Until further orders, the operation of the order dated 21.4.2014 passed by the Additional Principal Judge, Family Court, Kanpur Nagar in case no. 860 of 2008 (Sunil Kumar Yadav Vs. Smt. Rashmi Yadav) shall remain stayed.

Order Date :- 15.7.2014

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